Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(3) in Central Silk Board Act, 1948.

(3)Notwithstanding anything contained in sub-section (2), where an offence under sub-section (1) has been committed by a company and it is proved that the offence has been committed with the consent or connivance of, or is attributable to any neglect on the part of, any director, manager, secretary or other officer of the company, such director, manager, secretary or other officer shall also be deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordingly.Explanation.- For the purposes of this section.--
(a)"company" means any body corporate and includes a firm or other association of individuals; and
(b)"director" in relation to a firm means a partner in the firm.]
[14A. Penalty for contravention of sections 8C and 8E. - If any person contravenes the provisions of sections 8C and 8E of this Act or regulations made thereunder or any notification relating to silk-worm seed he shall be punishable with a fine of five thousand rupees which may extend to twenty-five thousand rupees besides suspension or cancellation of the registration to produce silk-worm seeds.] [Inserted by Act 42 of 2006 (w.e.f. 13.9.2006) ][* * *] [Sections 15 and 15-A omitted by Act 42 of 2006 (w.e.f. 13.9.2006) ][Inserted Act 31 of 1953, by Section 9.]
Prior to omission section 15 and 15-A read as -15. Prosecution to be with consent of Central Government.No prosecution for any offence punsihable under this Act shall be instituted except by, or with the consent of, the Central Government.15A. [ Jurisdiction of Courts.- No Court inferior to that of a Presidency Magistrate or a Magistrate of the first class shall try any offence punishable under section 14.]